Section 22(1) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

[Cites 0, Cited by 0] [Section 22] [Entire Act]

(1)Refund of freight on luggage shall be granted by the station master in accordance with the following Table, namely:-Table

(1)	(2)	(3)
(a)	If luggage is with-drawn at starting station	Luggage ticket shall be cancelled and freight alreadycollected shall be refunded after recovery of wharfage charges,if any, and deduction of cancellation charge of rupees five perluggage ticket and journey ticket shall be endorsed to thiseffect.
(b)	If luggage is already dispatched from the starting station	Freight charges on weight admissible as free allowance shallbe collected and remarks to this effect endorsed on journeyticket.

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